Maha. State Power Generation Co. ... vs Mohd. Ayyaz Ab. Munaf And Others
2023 Latest Caselaw 8913 Bom

2023:BHC-NAG:12908


                                                             1                         14.caf.2529.2023

                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                           NAGPUR BENCH, NAGPUR.

                         CIVIL APPLICATION (CAF) NO. 2529 OF 2023
                                                IN
                            FIRST APPEAL (ST.)NO. 12261 OF 2023
                         Maharashtra State Power Generation Co. Ltd., Akola
                                                VS.
                              Mohd. Ayyaz Abdul Munaf and others
         _______________________________________________________________
        Office Notes, Office Memoranda of Coram,
        appearances, Court's orders of directions Court's or Judge's orders.
        and Registrar's Orders.
                     Mr N. G. Moharir, Adv. h/f. Mr G. E. Moharir, Advocate for the appellant
                     Mr S. S. Sohoni, Advocate for respondent Nos. 1 to 3
                     Mr M. A. Kadu, AGP for the State

                                     CORAM : G.A. SANAP, J.

DATE : AUGUST 30, 2023.

Heard learned Advocates for the parties..

2. This is an application for condonation of 22 days delay in filing first appeal against the judgment and award dated 16.02.2023.

3. The reasons have been stated in the application. In view of the reasons, the application is allowed.

4. The delay of 22 days caused in filing the first appeal stands condoned.

5. The appeal be registered.

6. The application stands disposed of, accordingly.

2 14.caf.2529.2023

CRIMINAL APPLICATION No.2530 of 2023

7. Heard learned Advocate for the appellant.

8. Perused the application. The reasons have been stated in the application.

9. In view of the reasons stated in the application, subject to deposit of the entire amount of compensation within eight weeks, there shall be stay to the execution of impugned judgment and award dated 16.02.2023 passed by the Civil Judge Senior Division, Akola in Land Acquisition Case No. 123 of 2013.

10. The application stands disposed of, accordingly.

(G. A. SANAP, J.)

Namrata

Signed by: Miss Namrata Suryawanshi Designation: PA To Honourable Judge Date: 31/08/2023 16:17:25